SOMASUNDARAM MILLS (PVT ) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals are directed against the common judgment and order dated 27.07.2011 in W.P.Nos.14823 of 2005, 14824 of 2005 and 13381 of 2009, whereby, the learned Single Judge dismissed all the writ petitions.

(2.) The petitioner in W.P.No.14823 of 2005, 14824 of 2005 is one P.S.S. Somasundaram Chettiar, who is the Managing Director of Two Spinning Mills, he is also the first petitioner in W.P.No.13381 of 2009. The second and third petitioners in W.P.No.13381 of 2009 are the Spinning Mills themselves, which are companies registered under the Indian Companies Act and represented by their Managing Director Mr. P.S.S. Somasundaram Chettiar.

(3.) Prayer in W.P.No.14823 of 2005, to issue a writ of declaration, declaring the as amended by the Sick Textile Undertakings (Nationalization) Act, 1995 as unconstitutional, ultra vires and illegal and that the nationalization and continuance thereof and sale of assets of Kaleeswarar Mills (Pvt.) Ltd. is unconstitutional, ultra vires and illegal and consequently direct the respondents to return the movable and immovable properties of Kaleeswarar Mills (Pvt.) Ltd. Prayer in W.P.No.14824 of 2005, is identical to W.P.No.14823 of 2005, which has been filed by Somasundaram Mills Pvt. Ltd.